Section 83(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)For the purposes of making inspection under sub-section (2), the officer or member of the paid staff referred to in that sub-section shall also have power to summon any person in possession of, or responsible for, the custody of any books, accounts, documents, securities, cash and other properties referred to in that sub-section tea produce the same for inspection or verification at any place at the headquarters of the registered society or any branch thereof in respect of which the inspection is made.
